Section 71 in The Central Administrative Tribunal Rules Of Practice, 1993
71. Disqualification for registration of clerks
.-No person who is or has been declared a tout or is an undischarged insolvent or has been convicted of an offence involving moral turpitude or has been dismissed from the service of the Government for corruption or dishonesty or is otherwise unfit to be a clerk shall be registered as legal practitioner's clerk as provided in rule 25(1) of the Procedure Rules.
